REGENT COMPUTRONICS PVT. LTD.

D.K. Belsare Appellant

V/S

NAGPUR UNIVERSITY Respondents

Referred Judgements :-

GAJANAN V. THE CORPORATION OF THE CITY OF NAGPUR [REFERRED TO]
STATE OF BIHAR V. S.K. ROY [REFERRED TO]
D. RUDRIAH V. CHANCELLOR,UNIVERSITY OF AGRICULTURAL SCIENCES [REFERRED TO]
UNIVERSITY OF MYSORE H H ANNISH GOWDA VS. C D GOVINDA RAO [REFERRED TO]
UMAKANT SARAN VS. STATE OF BIHAR [REFERRED TO]
SATYANARAYANA SINHA VS. S LAL AND COMPANY PRIVATE LIMITED [REFERRED TO]
RAM SINGH SAINI VS. H N BHARGAVA [REFERRED TO]
G SARANA VS. UNIVERSITY OF LUCKNOW [REFERRED TO]
SONE VALLEY PORTLAND CEMENT CO LIMITED VS. GENERAL MINING SYNDICATE PRIVATE LIMITED [REFERRED TO]
POLESTAR ELECTRONIC PRIVATE LIMITED UNION OF INDIA DELHI CLOTH AND GENERAL MILLS CO LIMITED BLUE STAR LIMITED DELHI CLOTH AND GENERAL MILLS CO LIMITED DEEPAK OIL MILLS DEEPAK OIL MILLS TRADING ENGINEERS DEEPAK OIL MILLS KRISHAN VS. ADDITIONAL COMMISSIONER SALES TAX: J K SYNTHETICS LTD [REFERRED TO]
SWARAN LATA VS. UNION OF INDIA [REFERRED TO]
THAKOR GAMANSINGJI GULABSINHJI VS. N V VANIKER D P A JAGIR ABOLITION OFFICER BANASKANTHA [REFERRED TO]
P SVENKATASWAMY SETTY VS. UNIVERSITY OF MYSORE [REFERRED TO]
P S MENON VS. STATE OF KERALA [REFERRED TO]
ALEX BEETS VS. M A URMESE [REFERRED TO]

JUDGEMENT

(1.) THIS is a writ petition filed by the petitioner challenging the appointment of respondent No. 3 by the Nagpur University, the respondent No. 1 to the Post of professor of Zoology in the University department and it is filed under Article 226 of the Constitution of India and it arises out of the following facts :

(2.) THE respondent No. 1, Nagpur University through its Registrar, respondent No. 2, advertised the post of a professor of Zoology in the University Department by virtue of its order dated January 13, 1972. The qualifications for this post were undoubtedly as follows as mentioned in para 8 of the writ petition :

(3.) IN view of the fact that 'Dr. Kamat did not respond to its call, the University decided again to advertise the post and accordingly by an order dated January 20, 1973 the same post was readvertised again. Same qualifications, as before were prescribed with the following additional clause : Additional qualifications and specialisations essential for the post -Specialisation in entomology, Research experience and experience of guiding research, research publications.

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D.K. BELSARE Vs. NAGPUR UNIVERSITY

Referred Judgements :-

JUDGEMENT

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